STRIKE CUE CLUB Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) LEARNED Government Advocate is directed to take notice for respondents.

(2.) THE petitioner is an Association registered under the Karnataka Societies Registration Act, 1960. The case of the petitioner-Association is that it is engaged in conducting sports and other cultural activities such as snooker, billiards, pool game, chess, rummy, poker, carrom, coin games, dart, wall ball skill, etc. and other indoor games for the benefit of its members. It is the case of the petitioner that the respondents are insisting that the petitioner should obtain license either under the Karnataka Police Act or under the provisions of Licensing and Controlling of Places of Public Amusement Order, 2002.

(3.) PETITION is disposed of accordingly.